BALRAM SINGH Vs. SUB DIVISIONAL OFFICER BIDHUNA ETAWAH

JUDGEMENT

(1.) -This review application is made beyond the period without formulation of grounds and without appropriate court fees. When it has been pointed out, the learned counsel appearing for the petitioner wanted leave to grant time to put the court fees and formulate the grounds of review.

(2.) AT this juncture we have gone through the Allahabad High Court Rules about the application for review. Chapter V, Rule 12 of the Allahabad High Court Rules prescribes procedure for making application for review. We find therein that the first part of the Rule 12 is relevant for the purpose. Therefore, the said part is quoted hereunder : "...An application for the review of a judgment shall be presented to the Registrar, who shall endorse thereon the date when it is presented and lay the same as early as possible before the Judge or Judges by whom such judgment was delivered along with an office report as to limitation and sufficiency of court fees. If such Judge or Judges or any one or more of such Judges be no longer attached to the Court, the application shall be laid before the Chief Justice who shall, having regard to the provisions of Rule 5 of Order XLVII of the Code, nominate a Bench for the hearing of such application. ..."

(3.) THIS order is to be treated as mandate upon the Registry including Stamp Reporter of this Court in connection with the entertaining the review applications.